Section 4(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)As soon as may be, after the date of commencement of this Development Act, the State Government may, by notification, in the Andhra Pradesh Authority' Gazette, constitute the 'Metropolitan Region Development Authority' [MRDA] for any metropolitan region or 'Urban Development Authority' [UDA] for any urban region, herein after called as the 'Authority' for the development area notified under section 3.
